VIMAL HARIBHAU NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for petitioner and learned Government Pleader and learned Counsel for the respondents.

(3.) By this petition, the petitioner has sought redressal of her grievance that she has been treated differentially by denying payment of compensation to her for the loss of her orange trees caused by crop raiding wild animals, namely ranrohe or bluebulls.